State Of Manipur & Anr vs Khaidem Mani & Anr
2026 Latest Caselaw 217 Mani

Manipur High Court

State Of Manipur & Anr vs Khaidem Mani & Anr on 3 February, 2026

Author: A. Bimol Singh

Bench: A. Bimol Singh

KHOIROM
BIPINCHAN
            Digitally signed by KHOIROM
            BIPINCHANDRA SINGH
            Date: 2026.02.04 10:36:08 +05'30'                                                      Item No. 30 - 32
DRA SINGH
                                                     IN THE HIGH COURT OF MANIPUR
                                                               AT IMPHAL
                                                           MC(WA) No. 61 of 2025

                       State of Manipur & Anr.
                                                                                                  ... Applicants
                                                                    - Versus -

                       Khaidem Mani & Anr.
                                                                                               ... Respondents

                                                          With MC(WA) No. 69 of 2024
                                                            with WA No. 35 of 2024



                                                              B E F O R E
                                                HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                                                  HON'BLE MR. JUSTICE A. BIMOL SINGH

                                                                 O R D E R

[M. Sundar, CJ] 03.02.2026

Captioned matter is listed under the cause list caption 'For

referral to the spl. mediation drive-mediation 'For the Nation''.

Mr. I. Amri, learned counsel for State appellants; Mr.

Lekhakumari, learned counsel for the respondent No. 1 and Mr. S. Suresh,

learned counsel for respondent No. 2 are before this Court.

It prima facie comes to light that elements of settlement exist

and therefore, captioned matter is referred to mediation by the Mediation

Centre under the aegis of Manipur High Court Legal Services Authority.

The first sitting of mediation shall be on 23.02.2026 (Monday)

at 02:00 p.m., the venue shall be Mediation Centre situate in the High Court

campus.

Page 1|2 Both the learned counsel before this Court submit that

respondent Nos. 1 & 2 and an officer on behalf of the appellants with

mandate to take decision in the mediation proceedings itself will be present

on the afore-referred date, time and venue without insisting on separate

hearing notice.

We requisition a mediation report from the Mediation Centre

within 6 (six) weeks therefrom i.e. by 06.04.2026.

List under the caption 'For Mediation Report' on 08.04.2026.

                           JUDGE                CHIEF JUSTICE

Bipin




                                                             Page 2|2